Section 4 in Telangana Small Causes Courts Act, 1330 F
4. Establishment and Composition of Court of Small Causes.
- The Government may, -(1)establish a Court of Small Causes at any place in the area to which this Act extends and define the local limits of its jurisdiction;(2)appoint a Judge for the Court of Small Causes and if necessary, appoint [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] or Judges;(3)appoint the place or places at which the Court of such Judge or [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] or Judges shall be held:Provided that no person shall be appointed as Judge unless he is in the opinion of Government qualified for appointment as a District Judge and no person shall be appointed as a [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] unless he is in the opinion of Government qualified either to be appointed as an Additional District Judge or as a [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.];(4)When a person is appointed as an [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] on the ground that in the opinion of Government, he is qualified for appointment as a District Judge, his pecuniary jurisdiction shall be the same as that of a Judge, Small Causes Court, and where a person is appointed as a [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] on the ground that he is qualified for appointment as a [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.], his pecuniary jurisdiction shall extend to [rupees four thousand] [Substituted by Act No.18 of 1989.] and in either case at the time of his appointment or as soon as possible thereafter, the extent of pecuniary jurisdiction of the [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] concerned shall be notified in the Official Gazette.
